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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Bihar - Subsection

Section 31(2) in The Bihar Narcotic Drugs and Psychotropic Substances Rules, 1985

(2)The Warehouse Officer on receipt of permit in Form OP-I or OP-II will issue the prescribed quantity of opium to the permit holder on cash payment after making necessary entries to this effect in the permit. One copy of the permit left with the permit holder will be treated as a pass for transporting the prescribed quantity of opium. The Warehouse Officer shall maintain an account of stock and sale of opium for oral consumption in Form OP-I V. The Warehouse Officer shall also maintain an account in Form OP-V showing opium delivered on different dates to each holder of medical permit in Form OP-1 or OP-II.